RENJITH T. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is employed as Sub Inspector in Central Industrial Security Force. He is presently posted at Thiruvananthapuram International Airport. Initially he was appointed in CISF as Constable (General Duty) on 16/2/2002. In 2009, the petitioner was promoted to the rank of Sub Inspector/Executive through the Limited Departmental Competitive Examination (LDCE) and he underwent basic training at NISA Hyderabad between 15/6/2009 to 26/1/2010. The petitioner is native of Thiruvanathapuram District in the State of Kerala. The petitioner has remained posted in his home zone for more than 13 long years and only 9 years he has served out of his home zone. The petitioner wants to remain posted in his home zone for all time to come.

(2.) The petitioner's present posting at Thiruvanathapuram was on 29/4/2018 where he got the posting from Hyderabad Airport. The petitioner met with an accident on 2/10/2020 while going home on motorcycle at wee hours at 13:45 hours. He was given medical rest from 2/10/2020 to 13/3/2022 (528 days). After the medical rest, when the petitioner joined back on 14/3/2022, he was sent to the Standing Medical Board (SMB) for the latest SHAPE categorization at Composite Hospital, CRPF Pallippuram, Trivandrum. The Medical Board placed him in S1H1A1P3(T- 24) E1 medical category and therefore, the petitioner was assigned light duties.

(3.) The petitioner was thereafter declared as P2(P) w.e.f 1/5/2023 for 2 years by Medical Board of Composite Hospital, CRPF, Pallipuram, Trivandrum and he was advised against PT and Parade, prolong standing restricted, light duties, not fit for insurgency duty, fit for all ambulatory duties along with walkie and he was advised Physiotherapy.